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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1) in Kannur University Act, 1996

(1)All vacancies among the members [other than ex officio members] of any authority or body of the Universities by reason of death, resignation or otherwise shall be filled, within a period not exceeding six months, by the person or authority who or which appointed, elected or nominated the member whose place has become vacant.